Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 213] [Entire Act] Madras Presidency - Subsection Section 213(3) in Madras Estates Land Act, 1908 (3)Provided always that any person who files a suit for damages under subsection (1) shall not be entitled to file a suit in respect of the same cause of action before a Civil Court.Agents of Landholders
